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State of Madhya Pradesh - Section

Section 41 in The M.P. Society Registrikaran Adhiniyam, 1973

41. Registrar and other officers to be public servants.

- Every Officer or person exercising or authorised to exercise powers under this Act or the rules made thereunder shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, I860 (No. 45 of 1860).